P PONNAYYAN Vs. SUNIL KUMAR

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) This petition has been filed to set aside the fair and decretal order dated 19.11.2014 passed in I.A.No.444 of 2014 in O.S.No.155 of 2014 on the file of the Sub ordinate Judge, Kuzhithurai Camp.

(3.) The petitioners are the plaintiffs and the respondents are the defendants in the suit. The suit was filed against the respondents claiming damage amount of Rs. 2,50,000/- (Rupees Two Lakhs and Fifty Thousand only) with 12% interest.